Section 12 in The Orissa Veterinary Practitioners Act, 1969
12. Removal of members.
- The State Government may remove a nominated member and the Council may remove an elected member from office -(a)if he absents himself without leave or without sufficient cause from three consecutive meetings of the Council; or(b)if he becomes disqualified under the provisions of Section 8 :Provided that no such removal shall be made without giving the concerned member a reasonable opportunity of being heard.
